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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Mizoram - Subsection

Section 45(8) in Mizoram (Land Revenue) Rules, 2013

(8)Any application for giving non-confidential portion of extract of record of rights or copy of the records shall be accompanied by payment of fee of Rs. 100/- using treasury challan issued by the office of Controller of Land Records.